GOVINDARAJU Vs. SWAMY G.M.

JUDGEMENT

(1.) Appellant herein was the petitioner before the Motor Accident Claims Tribunal, Mysuru in MVC No.1333 of 2012. The claim petition was filed seeking compensation for the injuries suffered in the accident that took place on 23rd January 2012 while he was traveling from T.Narasipura to Mysuru. As a result of the accident, the claimant was grievously injured. He was inpatient in JSS Hospital for a period of fifteen days. The Tribunal awarded compensation of Rs.35,000/- with interest at the rate of six per cent per annum. Being not satisfied with the compensation awarded, the claimant has preferred this appeal.

(2.) The learned counsel appearing for the claimant- appellant submits that the Tribunal has not considered the documentary evidence. He further submits that the compensation awarded by the Tribunal on conventional heads is on the lower side and seeks enhancement in compensation.

(3.) The learned counsel for the respondent submits to dismiss the appeal.